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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 11(3) in The Jammu and Kashmir Prevention of Black Marketing and Maintenance of Supplies of Essential Commodities Act, 1988

(3)The report of the Advisory Board shall specify in a separate part thereof the opinion of the advisory Board as to whether or not there is sufficient cause of the detention of the persons concerned.